SUBBULAKSHMI AND ORS. Vs. SIVANRAJ AND ORS.

JUDGEMENT

(1.) The petitioners filed a suit for maintenance and for creating a charge over the suit property owned by the sole defendant. Pending suit, the defendant died. The application submitted by the petitioners to implead the third party purchaser was dismissed by the Trial Court. The order dated 17 September, 2013 in I.A. No. 354 of 2012 is under challenge in this Civil Revision Petition. Heard the learned counsel for petitioners and the learned counsel for respondent.

(2.) The first petitioner along with her child filed a suit in O.S. No. 37 of 2012 against her husband. It was essentially a suit for maintenance. The first petitioner prayed for a composite decree to create a charge over the suit property.

(3.) The respondent/proposed second defendant purchased the property from the husband of the first petitioner. The purchase was made on the date on which the suit was laid.